GANGAPPA SIDRAMAPPA TELI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this writ petition, the petitioner has sought for the following reliefs.

(2.) I have heard learned counsel for the petitioners and learned HCGP for the respondents and perused the material on record.

(3.) The material on record discloses that the petitioners have assailed the impugned acquisition proceedings arising out of Notification dtd. 22/4/1996 and 27/8/1996 issued under Sec. 4 (1) and 6(1) of the Land Acquisition Act. A perusal of the petition will indicate that no valid or sufficient cause/ reason has been made out as regards the delay in challenging the acquisition after lapse of 20 years and consequently on the ground of inordinate and unexplained delay and latches, I am of the view that the prayer Nos.1 and 2 sought for by the petitioners cannot be granted.